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State of Odisha - Section

Section 29 in The Orissa Aerial Ropeways Rules, 1959

29.

The notice to be given under Rule 27 shall specify the position of the workings of the mines in relation to the ropeway in question, the manner in which it is proposed to carry out the intended new operation, the limits to which it is proposed to carry the said operations, and shall state whether the operations are actually in progress, and shall include a plan showing the existing and intended mining operations in so far as they affect the ropeway in question.Under Clause (h) of Sub-section (2) of Section 24.